Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Odisha - Subsection Section 2(5) in The Orissa Town Planning and Improvement Trust Act, 1956 (5)"local area" means any area in respect of which a Planning authority or Special Planning authority has jurisdiction under Section 6 and Section 80 respectively;
